PRAKASH GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri S.K. Kalia, learned Senior Advocate assisted by Sri Ashutosh Sahai, learned counsel for the petitioner as well as learned Standing Counsel for the respondent no. 1 and 2 and Sri Alok Kumar Tripathi, learned counsel for the respondent no. 4.

(2.) Learned counsel for the petitioner at the very outset has submitted that he does not want to press prayer no. 1 and accordingly, this Court proceeds to consider prayer no. 2 of the writ petition.

(3.) The sole question for consideration of this Court is as to whether a person while in exercise of his discharge of official functions can be subjected to disciplinary proceedings with regard to any decision taken by him, if so under what circumstances?